- If a promoter-(a)constructs or maintains or works a ropeway otherwise than in accordance with the terms of a license granted under section 10; or(b)opens a ropeway or permits it to be opened in contravention of any of the provision of section 13; or(c)fail to comply with sub-section(4) of section 4; or(d)Works of ropeway existing immediately before the provisions of section 5; or (e)fails to comply provision of section 18; or(f)fail to send notice of any accident as required by section 19; or(g)fails to close a ropeway in accordance with an order passed under sub-section (1) of section. 22 or reopen any ropeway in contravention of sub-section (2) of that section; or(h)continues to exercise the powers of promoter in respect of any ropeway in contravention of the provision of section 23 and 24; or(i)contravenes any of the provision of section 28; or(j)contravenes the provision of any rule made under section 29; he shall, without prejudice to the enforcement of specific performance of this Act, or of any other remedy which may be obtained against him, be punishable With fine which may be extend to Rupees five lakhs and in the case of continuing offence, to a further fine which may be extent to Rupees ten thousand for every day after the date of first conviction during which the offender is proved to have persisted in the offence.
